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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(1) in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982

(1)Whenever a business, for which a certificate is held by a person, devolves, by inheritance or otherwise, upon any other person or undergoes a change in respect of any particulars entered in the register under this Act, such person shall, within sixty days of the date of such devolution or change, notify in writing, the fact to the prescribed authority.